Section 34(3) in Haryana Juvenile Justice (Care and Protection of Children) Rules, 2002
(3)The following criteria shall be applied for selection of families for temporary foster care :-(a)foster parent(s) should have stable emotional adjustment within the family;(b)foster parent(s) have an income to meet their needs and not dependent on the foster care maintenance payment;(c)the monthly family income shall not be less than five thousand rupees per month;(d)medical reports of all the members of the family residing in the premises should be obtained including checks on Human Immuno Deficiency Virus (HIV), Tuberculosis (TB) and Hepatitis B to determine that they are medically fit;(e)an update should be done at regular intervals of not less than once in a calendar year;(f)the foster mother should have experience in child caring and the capacity to provide good child care;(g)the foster mother should be physically, mentally and emotionally stable;(h)the home should have adequate space and physical facilities;(i)the foster care family should be willing to follow rules laid down including regular visits to paediatrician, maintenance of child health, record etc.;(j)the family should be willing to sign an agreement to return the child to the agency whenever called to do so;(k)the foster mother should be willing to attend training or orientation programmes;(l)the foster parent(s) should be willing to take the child for regular (at least once a month in the case of infants) check-ups to a paediatrician approved by the agency.
